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Judgment
9 paragraphs · 224 wordsBiswanath Rath, J
Heard the submission of learned counsel for parties.
This writ petition involves the following prayer:-
“It is, therefore, prayed that this Hon’ble Court may graciously be pleased to admit this writ application, issue notice to the opposite parties, call for the relevant records and after hearing the counsel for the parties, the opposite parties to be commanded to construct the R.D. Road from Lakharipeta to Luduhuri, via-Dengisakhala in consonance with the decision of the Grama Sabha;
And further be pleased to pass any other order/order9s), direction/direction(s) as would be deemed fit and proper;”
Considering the submissions made by the parties and as a representation at the instance of the Petitioners vide Annexure-3 is still pending before the Executive Engineer, R.D. Division-2, At/PO-Mohana, Dist.-Gajapati-Opposite Party No.3, this Court in disposal of this writ petition directs Opposite Party No.3 to take a lawful decision on the representation of the Petitioners vide Annexure-3 with the involvement of the Tahasildar, Mohana-Opposite Party No.4 as well as the Petitioners at least within a period of one & half months from the date of communication of a certified copy of this order by the Petitioners.
The Writ Petition stands disposed of with the above order.
Free copy of this order be handed over to the learned State Counsel for necessary communication.
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